NOOR MOHAMMED Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) These three appeals are in assailment of judgment of conviction dated December 8, 2017 and order of sentence dated December 12, 2017 passed in Sessions Trial No. 14 (10) of 2012 corresponding to Sessions Case No. 65 (01) of 2003.

(2.) By the impugned judgment and order, the appellants were convicted for the offences punishable under Ss. 364A/342/120B of the Indian Penal Code, 1860. All the eight appellants were sentenced to undergo imprisonment for life and fine of Rs.3, 00, 000.00 (Three lakh) each, and in default of payment of fine, the appellants were to undergo simple imprisonment for two years each, for the offence punishable under Sec. 364A/120B of the Indian Penal Code. The appellants were also sentenced to undergo imprisonment for one year each, for the offence punishable under Sec. 342/120B of the Indian Penal Code.

(3.) One Partha Pratim Roy Burman, on July 25, 2001 at 10.00 am, one of the Directors of Khadim Goup of companies, left his house for his factory at Kasba Industrial Estate, by his TATA Safari vehicle bearing Registration No. WB-02K/4706 being driven by the driver Naba Kumar Mondal. After staying there for 15/20 minutes, he left for his godown at 37, Topsia Road. On way to the godown, when the he reached near a mosque at C.N. Roy Road at about 11.30 am, the vehicle of said Partha Pratim Roy Burman was intercepted by a Maruti-800 vehicle. Two armed miscreants accompanied by some 2/3 other miscreants, came out of the said Maruti vehicle and hit on the front and right side window of the TATA Safari. Thereafter, the aforesaid miscreants forcibly dragged Partha Pratim Roy Burman outside his vehicle and took him in to the Maruti-800 vehicle and fled away taking him along. The miscreants are said to be talking in Hindi.